Md. Saddam Miya @ Md. Sadam @ Saddam vs The State Of Bihar on 11 February, 2026

[Cites 2, Cited by 0]

Patna High Court - Orders

Md. Saddam Miya @ Md. Sadam @ Saddam vs The State Of Bihar on 11 February, 2026

Bench: Sandeep Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              CRIMINAL MISCELLANEOUS No.72955 of 2025
                        Arising Out of PS. Case No.-290 Year-2023 Thana- BIRPUR District- Supaul
                 ======================================================
                 Md. Saddam Miya @ Md. Sadam @ Saddam S/O Md. Khalil Miya R/O
                 village- Koshinagar Palika, Bhantabari, ward no.08, P.S.- Bhantabari, District-
                 Sunsari, Nepal
                                                                               ... ... Petitioner/s
                                                    Versus
                 The State of Bihar
                                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :        Mr.Md Shadab Alam Wazdi, Advocate
                 For the State            :        Mr.Binod Kumar, APP
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE SANDEEP KUMAR
                                       ORAL ORDER

3   11-02-2026

Heard learned counsel for the petitioner and learned APP for the State.

2. This is the second attempt of the petitioner for grant of regular bail in connection with NDPS Case No. 48/2023 arising out of Birpur P.S. Case No. 290 of 2023 registered for the offence under Sections 21(b) of NDPS Act and charge has been framed under Sections 21(b) and 22(b) of NDPS Act. Earlier the bail application of the petitioner was rejected vide order dated 26.06.2024 passed in Cr. Misc. No. 43560/2024.

3. As per the prosecution case, there is recovery of 72 pieces of Nitravet-10 tablets, 520 pieces of Tramol-50 tablets and 108 pieces of Spasmo-Proxyvon Plust tablet from the possession of the petitioner.

Patna High Court CR. MISC. No.72955 of 2025(3) dt.11-02-2026 2/2

4. The petitioner is in custody since 13.09.2023.

5. Considering the period of the custody and the delay in the trial, this application is allowed.

6. Let the petitioner, above named, be released on bail on furnishing bail bond of Rs. 10,000/- (Ten Thousand) with two sureties of the like amount each to the satisfaction of the learned Special Judge NDPS-cum- Additional Session Judge-V, Supaul/concerned Court below in connection with Birpur (Bhimnagar O.P.) P.S. Case No. 290 of 2023 subject to the following conditions:-

(i) Both the bailors shall be blood relative of the petitioner.

(ii) The petitioner after being released on bail, is directed to mark his attendance at Bhantabari Police Station, District- Sunsari (Nepal) on every Sunday of the month. Any default in appearance at the Police Station will result in cancellation of bail bonds of the petitioner.

(iii) the petitioner after being released on bail is directed to co-operate in the trial either by appearing personally or through his lawyer in the Trial Court on each and every date fixed by the trial Court. Non-

compliance of the condition will result in cancellation of the bail bonds of the petitioner.

(Sandeep Kumar, J) tusharika/-

U       T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders